M/S. MEDIATEK INDIA TECHNOLOGY PVT. LTD.,DELHI vs. PR. CIT_ 6, NEW DELHI

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ITA 3288/DEL/2017Status: DisposedITAT Delhi31 July 2020AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal as the respondent had no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order by the Pr. CIT directing a re-examination of deduction claimed under Section 10A. The assessee later requested to withdraw the appeal.

What were the issues?

Whether the appeal should be withdrawn. The primary issue was the assessee's request for withdrawal.

Which sections of the Income-tax Act were involved?

Section 10A,Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH FRIDAY NEW DELHI

Before: SHRI G.S. PANNU & SHRI K.N. CHARY

PER G.S. PANNU, VICE PRESIDENT

1.

The appeal filed by the assessee is directed against the order of Ld. Pr. Commissioner of Income Tax (Appeals)-6, New Delhi dated 30.03.2017 pertaining to the assessment year 2010-11, wherein the learned Pr. CIT, u/s 263 of the Act, has directed the Assessing Officer to reframe the assessment proceedings for fresh examination of deduction claimed u/s 10A of the Income Tax Act by the company.

2.

The assessee, vide its communication dated 9th July, 2020, requested for withdrawal of the said appeal. Assessment year 2010-11

3.

The Ld. Sr. DR did not have any objection for the said request of the AR.

4.

We have gone through the request submitted by the Ld. AR and since the Sr. DR does not have any objection, the appeal is allowed to be withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Open Court in the presence of the parties through video conferencing.

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